SRI. RAJU PRAJAPATI Vs. SRI. OM PRAKASH DUBEY

JUDGEMENT

(1.) (I.A. No. 3753 of 2012)

(2.) PRESENT interlocutory application has been filed under Section 151 of the Code of Civil Procedure seeking amendment in I.A. No. 1443 of 2012, whereby certain averments made in the I.A. are required to be deleted. Learned counsel for the opponent submitted that in reply to this interlocutory application, specific averment has been made that the applicant is not in possession of the premises in question and therefore, learned counsel appearing for the other side has no objection, if this application is allowed and the applicant is permitted to delete the averments made in para -9 of I.A. No. 1443 of 2012 with regard to possession.

(3.) LEARNED counsel for the applicant shall carry out necessary amendment in the interlocutory application accordingly. I.A. No. 3753 of 2012 stands disposed of.